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Mad. HC: Pre-Institution Mediation Is Pre-Suit Legal Drill, Can’t Be Post Suit Exercise - (24 Jan 2023)

CIVIL

Madras High Court has highlighted that “pre-institution mediation” mandated under Section 12A of the Commercial Courts Act, 2015 is a pre-suit legal drill and it cannot be ordered as a post suit exercise.

Tags : MADRAS HIGH COURT   SECTION 12A   LEGAL DRILL  

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